STATE OF H.P. Vs NARESH KUMAR @ KAKA .
Case number: Crl.A. No.-001202-001202 / 2003
Diary number: 7386 / 2003
Advocates: NARESH K. SHARMA Vs
LAWYER S KNIT & CO
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.1202 OF 2003
State of Himachal Pradesh .....Appellant
Versus
Naresh Kumar @ Kaka & Ors. .....Respondents
J U D G M E N T
Dr. ARIJIT PASAYAT,J.
Challenge in this appeal is to the judgment of a Division Bench of the Himachal
Pradesh High Court directing acquittal of the respondents who faced trial of alleged
commission of offences punishable under Section 302 read with Section 34 and 323 read
with 34 of the Indian Penal Code, 1860 (in short, 'the IPC').
Learned Sessions Judge, Hamirpur had found the present respondent-accused
persons guilty and had convicted each one of them and sentenced to imprisonment for life
and to pay fine of Rs.2000/- with default stipulation. Learned Sessions Judge, however,
acquitted the co-accused Sunil Kumar.
We need not deal with the factual aspects in detail because we find that the High
Court has not analysed the evidence in detail. It has come to certain abrupt conclusions
about the prosecution version being not credible. Since the High Court was upsetting a
judgment of the Trial Court which has been rendered after analysing the evidence, the
casual manner in which the appeal was disposed of allowing the appeal filed by the
present
Crl.A.No.1202/03 .... (contd.)
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respondent-accused persons was certainly not the proper course to be adopted.
Therefore, without expressing any opinion on merit, we set aside the impugned
judgment and remit the matter to the High Court for fresh consideration.
Since the matter is pending since long, we request the High Court to explore the
possibility of disposing of the appeal as early as practicable and preferably by the end of
September 2009.
After the acquittal when this Court granted leave, the respondents were not in
custody and bailable warrants were issued. They will continue to be so till the disposal of
the matter afresh by the High Court.
The appeal is allowed accordingly.
Sd/- ..........................J. [Dr. ARIJIT PASAYAT]
Sd/- ..........................J. [ASOK KUMAR GANGULY]
New Delhi. April 22, 2009.